KUNAL SANJAY NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The learned counsel for the parties state that the issue involved in all these petitions is one and the same. Accordingly, they submit that these petitions may be disposed of by a common judgment and order, by treating the Writ Petition No.222 of 2019 as the lead matter.

(3.) In all these petitions, the Petitioners seek an appropriate writ, order and directions to the Respondents to appoint the Petitioners to the post of Police Sub- Inspector (PSI) in pursuance of selection process commenced vide advertisement No.1/2016 published on 7th July, 2016.